RAM PRATAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Avneesh Tripathi, learned counsel for the appellantpetitioner and Sri Rohan Gupta, learned counsel for the opposite party nos.2 to 4.

(2.) Present Special Appeal has arisen from a judgment and order of the learned Single Judge dtd. 11/3/2024 passed in Writ A No.19126 of 2023 (Ram Pratap Singh and another vs. Union of India and 3 others) by which the writ petition filed by the appellant-petitioner has been dismissed. FACTS

(3.) The facts giving rise to this appeal in a nutshell are that the Indian Institute of Technology, Kanpur [IIT- Kanpur] is an engineering institute. Initially, it was a society and subsequently, it was incorporated by the Central Government under the Institutes of Technology Act, 1961 [IT Act, 1961]. Initially, the appellant-petitioner was appointed as a Junior Engineer (Trainee) in the pay scale of Rs.1400.002600 in IIT-Kanpur on April 27, 1988 on temporary and adhoc basis for a period of two years from the date of his joining and the said period was extended for a further period of six months vide Office order dtd. 10/5/1990. Subsequently, his pay scale of Rs.14002600.00 was changed to Rs.5000.008000/-. In January, 1991 the IIT-Kanpur had published an advertisement for appointment on the post of Junior Engineer and finally, the appellant was selected on the said post.